Madras High Court
The State Of Tamil Nadu vs /6 on 25 February, 2025
Author: R.Subramanian
Bench: R.Subramanian
W.A.No.449 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.02.2025
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE G. ARUL MURUGAN
W.A.No. 449 of 2025
and CMP No.3761 of 2025
1. The State of Tamil Nadu,
Rep. by its Principal Secretary to Government,
School Education Department,
Secretariat, Fort St. George,
Chennai 600 009.
2. The Director of Elementary Education,
DPI Campus, College Road,
Chennai – 600 006.
3. The Chief Educational Officer,
Kancheepuram District, Kancheepuram.
4. The District Educational Officer,
Sriperumbudur Educational District,
Kancheepuram District.
5. The Block Educational Officer,
Kundrathur Union,
Kancheepuram District. ...Appellants
Vs.
1/6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2025 02:54:34 pm )
W.A.No.449 of 2025
1. S.P.Karthikeyan
S/o. S. Ponnambalam,
Secondary Grade Teacher,
Panchayat Union Primary School,
Vadakkupattu,
Kundrathur Union, Kancheepuram District.
2. R. Lakshmi Rekah,
D/o. Rajamanickam,
Secondary Grade Teacher,
Panchayat Union Primary School,
Periyar Nagar, Nandhambakkam,
Kundrathur Union, Kancheepuram District.
3. B. Sudha
D/o. Balasubramanian,
Secondary Grade Teacher,
Panchayat Union Primary School,
Kundrathur Kalapu,
Kundrathur Union, Kancheepuram District. ...Respondents
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, to set aside
the order dated 02.07.2024 passed in WP No.4156 of 2020.
For Appellant : Mr.UM. Ravichandran
Special Government Pleader
For Respondents : Mr.P.Murali
****
2/6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2025 02:54:34 pm )
W.A.No.449 of 2025
JUDGMENT
(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)
The claim of the respondents/petitioners, who are Secondary Grade
Teachers, seeking incentive increments for acquiring higher qualification
viz. B.Com., M.Com. and B.Ed. was rejected by the Government by
proceedings dated 25.04.2019.
2. Upon challenge, the Writ Court had after referring to the judgment
of this Court in WP No.19221 of 2021 dated 03.06.2024 concluded that the
respondents/petitioners would be entitled to one set of incentive increment
(2 increments) for having acquired B.Ed. qualification, which is definitely
higher qualification for a Secondary Grade Teacher.
3. The claim for incentive increments with reference to B.Com and
M.Com has been rejected by the Writ Court. We had an occasion to
consider the very same issue in WA No.225 of 2025 dated 17.02.2025 and
we have affirmed the similar order passed by the Writ Court.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2025 02:54:34 pm )
4. Hence we see no merit in the Appeal. The Appeal fails and it is
accordingly dismissed. If the petitioners had acquired the higher
qualification prior to issuance of G.O.No.37 dated 10.03.2020, it is made
clear that they will be entitled to incentive increment and not lump sum
compensation.
(R.SUBRAMANIAN, J.) (G. ARUL MURUGAN, J.)
25.02.2025
jv
Index : No
Neutral Citation : No
Speaking order
To
1. The Principal Secretary to Government,
Government of Tamil Nadu
School Education Department,
Secretariat, Fort St. George,
Chennai 600 009.
2. The Director of Elementary Education,
DPI Campus, College Road,
Chennai – 600 006.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2025 02:54:34 pm )
3. The Chief Educational Officer,
Kancheepuram District, Kancheepuram.
4. The District Educational Officer,
Sriperumbudur Educational District,
Kancheepuram District.
5. The Block Educational Officer,
Kundrathur Union,
Kancheepuram District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2025 02:54:34 pm )
R.SUBRAMANIAN, J.
and
G. ARUL MURUGAN, J.
jv
25.02.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2025 02:54:34 pm )
